Section 10(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(b)in case such land is not in the personal cultivation of the mortgagee or the lessee it shall be transferred to the tillers thereof in ownership right free from all encumbrances, and the encumbrances on such land shall be shifted to the estate of which the ownership right of the proprietor is left intact under sub-section (2) of section 4, as if the same land had been mortgaged or leased by the proprietor to the mortgagee or the lessee, as the case may be, [to such extent and in such manner as is determined under the provisions of sections 10-A, 10-B and 10-C.] [Added by Act No. XXI of 2009.]
